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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(2) in Himachal Pradesh Electricity (Duty) Act, 2009

(2)When any sum of electricity duty or penalty has fallen due, but has not been paid, the Inspecting Officer may, subject to the provisions of the rules made in this behalf under this Act, make an application to the Collector to recover the sum due as if it were an arrears of land revenue.